Court News
Practised 10 Years Without Clearing AIBE? Karnataka High Court Refuses to Quash Criminal Case, Orders Bar Council to Build Alert System
Read article ↗
THE COURTKUTCHEHRY BLOG
Legal insights, case analysis and research craft.
News, analysis and practical writing for Indian legal professionals.
Professional MisconductClear topic ×
12 articles
Court News
Lawyer’s Behaviour in Court Premises Matters for Misconduct, but 21 Years On Supreme Court Swaps Suspension for a Warning
Read article ↗
Court News
“The Call Is His and His Alone”: Madras High Court on Prosecutorial Independence and Bar Council Jurisdiction
Read article ↗
Court News
Madras High Court Declares Lawyers Liable for Poor Advice
Read article ↗
Court News
ICAI Reprimands Chartered Accountant for Signing Tax Audit Reports Without Certificate of Practice
Read article ↗
Court News
Supreme Court: Advocate Cannot Be Punished Once Complainant Withdraws Complaint, Sets Aside BCI Order Against Monty Goyal
Read article ↗
Court News
ICAI Suspends Chartered Accountant for Three Months Over Income Tax Refund Fraud
Read article ↗
Court News
Delhi High Court: DMC Disciplinary Committee Orders Not Binding on Courts
Read article ↗
Court News
ICAI Warns: Failure to Communicate with Previous Auditor is Professional Misconduct
Read article ↗
Court News
ICAI Clears Chartered Accountant in DIR-12 Certification Case Involving Foreign National Director
Read article ↗
Court News
ICAI Finds Chartered Accountant Guilty of Misconduct in NBFC Audit Linked to Loan App Scam
Read article ↗
Court News
ICAI Clears Chartered Accountants in ₹849 Crore Remittance Case: No Lapse in Form 15CB Certification
Read article ↗